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[Cites 0, Cited by 10] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Dentists Act, 1948

(1)Subject to the provisions of this section an elected or nominated member shall hold office for a term of five years from the date of his election or nomination or until his successor has been duly elected or nominated, whichever is longer:Provided that a member nominated under clause (e) or clause (f) of section 3, shall hold office during the pleasure of the authority nominating him.